- 27.1 Approval of plans and acceptance of any statement or document pertaining to such plan shall not exempt the owner or person or persons under whose supervision the building is constructed from the responsibilities imposed under these bye laws, or under any other law for the time being in force.27.2Approval of plan would mean granting of permission to construct under these bye laws only and shall not mean among other things:27.2.1The title over the land or building;27.2.2Easement rights;27.2.3Variation in area from recorded area of a plot or a building.27.2.4Quality of building services and amenities in the construction of the building,27.2.5The site/area liable to flooding as a result of not taking proper drainage arrangement as per the natural lay of the land, etc.27.2.6Other requirements or licenses or clearances required for the site/premises or activity under various other laws.27.3The approval or permission shall not bind or render the Authority liable in any way with regard to the matter specified in sub-Bye laws 27.1 to 27.2 above.27.4Maintenance of Register:- A register in Form-XII containing the necessary particulars including information as to the manner in which applications for permission have been dealt with by the Authority shall be maintained.Chapter - III Land Use Classification and Permissible Uses
